Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Shram Kalyan Nidhi (Sanshodhan) Adhiniyam, 2014 20 of 2014 [30 December 2014] CONTENTS 1. Short title and commencement 2. Insertion of section 14-D 3. Substitution of section 28 4. Repeal and saving Madhya Pradesh Shram Kalyan Nidhi (Sanshodhan) Adhiniyam, 2014 20 of 2014 [30 December 2014] An act further to amend the Madhya Pradesh Shram Kalyam Nidhi Adhiniyam, 1982. Be it enacted by the Madhya Pradesh Legislature in the sixty-fifth year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Madhya Pradesh Shram Kalyan Nidhi (Sanshodhan) Adhiniyam, 2014. (2) It shall come into force on the date of its publication in the Madhya Pradesh Gazette. 2. Insertion of section 14-D :- After section 14-C of the Madhya Pradesh Shram Kalyan Nidhi Adhiniyam, 1982 (No. 36 of 1983) (hereinafter referred to as the Principal Act), the following section shall be inserted, in Chapter III, namely:- "14-D. Consolidated forms to maintain registers and records and furnishing of report and returns by employers. Notwithstanding anything contained in any other provision of the Act, Gvoernment may, by order, devise or notify consolidated forms for maintaining registers and furnishing reports and returns by an employer or establisement : Provided that the Government may allow the registers and records to be maintained in computerised or digital formats.". 3. Substitution of section 28 :- For section 28 of the principal Act, the following section shall be substituted, namely:- "28. Exemption (1) Nothing in this Act shall apply to an establishment or industrial entity classified as Micro Industry under the Micro, small and Medium Enterprises Development Act, 2006 (No. 27 of 2006). (2) Notwithstanding the provisions of sub-section (1), the State Government may withdraw, partially or fully, any exemption granted to any Micro Industry or category of Micro Industries, if it is satisfied that it is so required in the interest of workers.". 4. Repeal and saving :- The Madhya Pradesh Shram Kalyan Nidhi (Sanshodhan) Adhyadesh, 2014 (No. 8 of 2014) is hereby repealed. (2) (1) Notwithstanding the repeal of the said Ordinance, any thing done on any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.